Punjab-Haryana High Court
Basant Lal @ Vasant vs Union Of India on 11 July, 2018
Author: G.S.Sandhawalia
Bench: G.S.Sandhawalia
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
FAO No.7255 of 2017(O&M)
Date of decision: 11.7.2018
Basant Lal @ Vasant ...Appellant
Versus
Union of India ...Respondent
CORAM: HON'BLE MR.JUSTICE G.S.SANDHAWALIA
Present: Mr. S.R.Chaudhary, Advocate for the appellant.
Mr. Karminder Singh, Advocate for the respondent.
***
G.S.SANDHAWALIA, J. (Oral)
Counsel for the appellant submits that the present appeal has been rendered infructuous since prayer is only regarding the arrangement as to how the amount is to be disbursed. It is submitted that amount has been paid to the appellant. Therefore, he does not wish to press the present appeal and prays that the same may be dismissed as having been rendered infructuous.
Ordered accordingly.
July 11, 2018 (G.S.SANDHAWALIA)
Pka Judge
Whether speaking/reasoned Yes/No
Whether reportable: Yes/No
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